Aadhil Abdulla vs Rasheed C.P
2021 Latest Caselaw 19811 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                           RP NO. 612 OF 2021
          AGAINST THE ORDER/JUDGMENT IN WP(C) 8882/2021 OF
                    HIGH COURT OF KERALA, ERNAKULAM


REVIEW PETITIONER/S:

           AADHIL ABDULLA
           AGED 28 YEARS
           S/O.ABDUL RAHMAN, KOTTILA VALAPPIL, KOKOOR POST,
           ALANCODE, PONNANI TALUK, MALAPPURAM DISTRICT - 679 591.

           BY ADVS.
           E.C.AHAMED FAZIL
           NIYAS MOHAMMED



RESPONDENT/S:

     1     RASHEED C.P.
           AGED 41 YEARS
           S/O.ENUDHEEN, CHOLAYIL THODIYIL, PERINGATTU THODIYIL,
           IRIMBLILAYAM AMSOM, DESOM, IRIMBILIAYAM P.O., TIRUR
           TALUK, MALAPPURAM DISTRICT - 679 572.

     2     STATE OF KERALA
           REPRESENTED BY THE SECRETARY, DEPARTMENT OF HOME AFFAIRS,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

     3     THE SUPERINTENDENT OF POLICE
           MALAPPURAM - 676 505.

     4     THE CIRCLE INSPECTOR OF POLICE
           VALANCHERRY POLICE STATION, VALANCHERRY, MALAPPURAM
           DISTRICT - 676 552.

     5     THE SUB INSPECTOR OF POLICE
           VALANCHERRY POLICE STATION, VALANCHERRY,
 RP NO. 612 OF 2021
                                  2



         MALAPPURAM DISTRICT - 676 552.

    6    ABDUL RAHMAN
         AGED 60 YEARS
         S/O.ABDUL KHADAR, KOTTILA VALAPPIL, KOKOOR P.O.,
         ALANCODE, PONNANI TALUK, MALAPPURAM DISTRICT -
         679 591.

    7    MOHAMMED NAJEEB
         AGED 25 YEARS
         S/O.ABDUL RAHMAN, KOTTILA VALAPPIL, KOKOOR P.O.,
         ALANCODE, PONNANI TALUK, MALAPPURAM DISTRICT -
         679 591.


                     SMT. DEEPA NARAYANAN, SR.GP

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
23.09.2021,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP NO. 612 OF 2021
                               3



               P.V.KUNHIKRISHNAN, J.
            ===================
                 R.P. No. 612 OF 2021
            ===================
     Dated this the 23rd day of September 2021


                          ORDER

I have gone through the memorandum of review

petition. There is nothing to review in the impugned

judgment. No direction which will prejudice the right of the

petitioner is there in the impugned judgment. The learned

counsel for the petitioner submitted that, he was not able to

file a counter affidavit. But the counter affidavit is not

necessary in the facts and circumstances of the case and

there is nothing to review in the judgment.

Therefore, the review petition is dismissed accordingly.

(Sd/-) P.V.KUNHIKRISHNAN JUDGE LU